Bombay High Court
Vikas Namjoshi vs Union Ofindia And Anr on 1 February, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CRIMINAL APPLN. U/S 482 NO. 1097 OF 2016
Devashish Ohri ....Applicant
V/S
Union Ofindia And Anr ....Respondent
WITH CRIMINAL APPLN. U/S 482 NO. 1096 OF 2016 Vikas Namjoshi ....Applicant V/S Union Ofindia And Anr ....Respondent WITH CR. WRIT PETITION NO. 2409 OF 2017 Vikas Namjoshi Director Of Avantor ....Petitioner Performance Materials India Limited V/S The Union Of India Through Sanjay D. Ramteke ....Respondent And Anr WITH CR. WRIT PETITION NO. 2637 OF 2017 Devahish Ohri ....Petitioner V/S Union Of India Through Sanjay D. Ramteke And ....Respondent Anr None present For Applicant A.R.Patil For State/ Respondent Page 1/2 ::: Uploaded on - 01/02/2019 ::: Downloaded on - 02/02/2019 02:35:01 ::: CORAM : MRS. MRIDULA BHATKAR, J DATE : 1st February, 2019 P.C. :
Stand over to 01/03/2019. Ad-interim relief if any to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 01/02/2019 ::: Downloaded on - 02/02/2019 02:35:01 :::